Section 147A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
147A. Additional stamp duty on certain transfers of immovable properties in [* *] [The word 'certain' was deleted by Maharashtra 18 of 1993, Section 25(d).] municipal areas.
(1)The Stamp duty leviable under the Bombay Stamp Act, 1958, (Bombay LX of 1958) on instruments of sale, gift and usufructuary mortgage, respectively, of immovable property shall, in the case of any such instrument relating to immovable property situated in the municipal areas, [* * *] [The words 'of such Councils having population of not more than 50,000' were deleted by Maharashtra 18 of 1993, Section 25(a).] and executed on and after such date as may be specified by the State Government by notification in the Official Gazette, be increased by a surcharge at the rate of [one] [This word was substituted for the words 'one-half' by Maharashtra 11 of 2002, Section 50.] per cent in the case of sale or gift on the value of the property so situated and in the case of an instrument of usufructuary mortgage on the amount secured by the instrument as set forth in the instrument and shall be collected accordingly under the said Act.(2)For the purposes of this section, section 28 of the Bombay Stamp Act, 1958 (Bombay LX of 1958), shall be read and enforced as if it specifically required the particulars therein referred to be set forth separately in respect of -(a)the property situated in a municipal area of [a Council] [These words were substituted for the words, brackets and figures 'any of the councils specified under subsection (1)' by Maharashtra 18 of 1993, Section 25(b).] and(b)the property situated in any other area.(3)The State Government shall, every year, after due appropriation made by law in this behalf, pay to each Council [* * *] [The words, brackets and figures 'specified under sub-section (1)' were deleted by Maharashtra 18 of 1993, Section 25(c).] a grant-in-aid approximately equal to the amount of additional duty realised on account of the surcharge levied under this section in respect of immovable properties situated within the jurisdiction of that Council.(4)The sum of money required to meet the expenditure by the State Government under sub-section (3) shall be charged on the Consolidated Fund of the State.(5)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this section.](5)Fees
